Section 21 in The Orissa Nurses and Midwives Registration Act, 1938
21. Penalty for dishonest use of certificates, etc.
- Any person who-(a)dishonestly makes use for any certificate of registration issued under the provisions of this Act to him or to any other person; or(b)procures or attempts to procure registration under the provisions of this Act by making or procuring or causing to be made or produced any false or fraudulent declaration, certificate or representation whether in writing or otherwise; or(c)wilfully makes or causes to be made any falsification in any matter relating to the registers maintained, of the certificates issued under the provisions of this Act, shall, on conviction by a Magistrate of the first class, be punishable with fine not exceeding three hundred rupees.
